(1.) ADMIT.
(2.) AS in all these appeals common question arises for consideration, they are being disposed of by this common order.
(3.) IT appears that the learned Judge has recorded the reasons at Paragraph No.4 of the impugned judgment, which reads as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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